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[Cites 0, Cited by 0] [Section 77B(1)] [Section 77B] [Entire Act]

Union of India - Subsection

Section 77B(1)(c) in The Companies Act, 1956

(c)if a default, by the company, in repayment of deposit or interest payable thereon, redemption of debentures or preference shares or payment of dividend to any shareholder or repayment of any term loan or interest payable thereon to any financial institution or bank, is subsisting.